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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

(2)Before implementing the plan mentioned in sub-rule (1), the competent authority shall terminate all subsisting leases in Labour Colonies by serving the lessees with 15 days clear notice ending with the expiry of the month of tenancy.